2020
Nirbhaya Gang Rape – Murder Case | Breaking | Delhi HC refuses to set aside trial court’s order; Convicts to be hanged together
Delhi High Court refuses to interfere in the stay order pronounced by the trial court on staying the execution of the convicts
Continue readingIn Lok Sabha Session | Steps taken by — Ministry of Home Affairs to prevent online financial frauds and protect users
Union Minister of State for Home Affairs, Shri G Kishan Reddy, in a written reply in Lok Sabha to a question regarding
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EBC’s new publication — International Commercial Arbitration: An Introduction [Edition – 2019] — is now available in stores!
by Rohith M Subramoniam and Navya Jain
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Sabarimala| Can reference be made in a review petition?9-judge bench to decide along with other issues
Supreme Court: A nine-judge Constitution bench of the Supreme Court will hear on February 6 argument on the issue whether the court
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Lok Sabha Update | No document to be collected during the exercise of updation of NPR
Union Minister of State for Home Affairs, Shri Nityanand Rai, in written replies to questions regarding preparation and updation of National Population
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NCLT (Amendment) Rules, 2020 — Notified by MCA
The Central Government makes the following rules further to amend the National Company Law Tribunal Rules, 2016: The National Company Law Tribunal
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Companies (Compromises, Arrangements and Amalgamations) Amendment Rules, 2020
Ministry of Corporate Affairs notifies the Companies (Compromises, Arrangements and Amalgamations) Amendment Rules, 2020 to amend the Companies (Compromises, Arrangements and Amalgamations) Rules,
Continue readingChh HC | Prospective accused is neither necessary nor a proper party in a writ petition seeking direction for registration of FIR and investigation into cognizable offence
Chhattisgarh High Court: A Full Bench of Prashant Kumar Mishra, Rajendra Chandra Singh Samant and Gautam Chourdiya, JJ., has held that the prospective
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In Rajya Sabha today | De-criminalisation of penalties for Companies Law breaches
Through the Companies (Amendment) Act, 2019, changes were made in the Companies Act, 2013, inter alia, to convert 16 criminal offences into
Continue readingCBDT issues clarification on — applicability of TDS provisions on Mutual Fund dividend
The Finance Bill, 2020 proposed to remove Dividend Distribution Tax (DDT) at the level of Company/ Mutual Fund and proposed to tax
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Symbiosis Hyderabad | ‘Converse’ 20′ National Conference on Business and Human Rights
Symbiosis Hyderabad is organising Converse’ 20, a national conference on Business and Human Rights on 22nd and 23rd February, 2020. MAIN THEME
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NUJS | Two Day Skill Development Workshop
Reported by Raksha Raina
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SAT | Tribunal finds no reason to continue impugned order due to the appeal not involving a factual controversy; quashes impugned order
Securities Appellate Tribunal (SAT): A Two-Member Bench of Justice Tarun Agarwala (Presiding Officer) and Justice M.T. Joshi (Judicial Member) quashed the order
Continue readingKer HC | Author has the legal right to protect his Intellectual Property; but cannot seek stay on release of a movie as massive financial investment is involved in it
Kerala High Court: Shircy V, J. held that an author has the legal right to protect his intellectual property even after he
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BHU | Workshop on Vedic Jurisprudence
Reported by Shriya Pandey
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MCA notifies — Draft Company Secretaries (Amendment) Regulations, 2020
To amend the Company Secretaries Regulations, 1982, the following regulations have been made: Company Secretaries (Amendment) Regulations, 2020 Excerpt of the regulations
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CCI approves proposed combination between Yum Restaurants and Devyani International Ltd.
The Competition Commission of India (CCI) approves the proposed combination between Yum Restaurants (India) Private Limited (YRIPL) and Devyani International Limited (DIL)
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